STANDARD CHARTERED BANK Vs. NARAN BHAI SHAMJIBHAI BHANDARI

JUDGEMENT

(1.) The present revision petition is filed by Standard Chartered Bank, Ahemdabad against the original complainant Naran Bhai Shamjibhai Bhandari. It is filed against concurrent orders of the Additional Consumer Disputes Redressal Forum, Ahemdabad in Complaint No.824/2001 and the order of the State Commission, Gujarat in Appeal No.1297/2006.

(2.) In filing the revision petition, there is delay of 156 days, which is sought to be explained in an application for condonation, filed on behalf of the petitioner. The knowledge of the impugned order of 16.9.2010, came came to the petitioner on 22.9.2010, when he was admittedly informed about it by his counsel. However, it is claimed that the certified copy was received from the Commission on 30.12.2010. The relevant paragraph reads:-

(3.) The revision petition was filed in this Commission on 26.5.2011, which is nearly eight months from the date of knowledge as seen from the para cited above. The application states that this time was spent in getting the documents translated from Gujarati language to Hindi, consultation with their counsel in Delhi and in obtaining necessary approvals. We have also perused the copies of correspondence through E-mail, submitted with the application for delay condonation. All pertain to the period between 18.2.2011 and 23.5.2011. This would clearly mean that between 22.9.2010 and 18.2.2011 i.e. for a period of nearly five months, no action was taken to ensure that the revision petition is filed within the permissible period of 90 days. We therefore, hold that the delay of 156 days has not been sufficiently explained. The revision petition is therefore, liable to be dismissed on the ground of delay alone.